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National Company Law Tribunal judgments

20,303 judgments · page 322 of 1,016

Tribunals and Commissions05 Dec 2023Disposed Of

C 1 India Private Limited Vs Info Tech Corporation of Goa Limited

National Company Law Tribunal · (2023) 12 NCLT CK 0017

Insolvency and Bankruptcy Code, 2016 — Section 8, 9Micro, Small and Medium Enterprises Development Act, 2006 — Section 15, 16, 17Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 5, 6(1)
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Tribunals and Commissions05 Dec 2023Disposed Of

Gajbadan Hotels and Resorts Private Limited Vs

National Company Law Tribunal · (2023) 12 NCLT CK 0008

Companies Act, 1956 — Section 61, 64, 66, 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 230, 232Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251
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Tribunals and Commissions05 Dec 2023Disposed Of

Genus Innovation Limited Vs

National Company Law Tribunal · (2023) 12 NCLT CK 0007

Companies Act, 1956 — Section 61, 64, 66, 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 230, 232Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251
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Tribunals and Commissions04 Dec 2023Allowed

Col. Gautam Mullick & Ors. Vs M/s Grand Venezia Commercial Towers Private Limited & Anr.

National Company Law Tribunal · (2023) 12 NCLT CK 3254

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(5), 7(5)(a), 5(8)(f)(ii), 3(12), 5(7), 5(8), 4(1), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions04 Dec 2023

Union Bank Of India Vs M/s PCL Oil & Solvant Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3274

Insolvency and Bankruptcy Code, 2016-Section 7, Sub-section (3) (b) of Section 7, 13 (2), 14, 14 (1) (a), (b), (c) & (d), 14 (3) (b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI Regulations, 2016-Regulation 6(1)
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Tribunals and Commissions04 Dec 2023Dismissed

Willis Lease Finance Corporation Vs SpiceJet Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3315

Insolvency and Bankruptcy Code, 2016-Section 5(20), 5(21), 8, 8(1), 9, 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 1956
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Tribunals and Commissions04 Dec 2023Allowed

M/s. Indiabulls Housing Finance Ltd. Vs M/s. Shipra Leasing Pvt Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3349

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(2), 7(5), 9, 10, 10A, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions04 Dec 2023

Mr. Mayank Goyal Vs G. Madusudhan Rao & Anr.

National Company Law Tribunal · (2023) 12 NCLT CK 3404

Insolvency and Bankruptcy Code, 2016-Section 60(5), 33, 7, 19(2), 33(2), 14, 33(5), 33(7), 34, 35(1)NCLT Rules, 2016-Rule 11IBBI (CIRP) Regulations, 2016-Regulation 36A
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Tribunals and Commissions04 Dec 2023Disposed Of

Bank Of India Vs M/s. Sainath Estates Pvt. Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3179

Insolvency and Bankruptcy Code, 2016-Section 7, 30(2), 30(2)(e), 33, 35, 35(1)(d), 35(1)(n), 36, 38, 39, 40, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Regulations), 2016-Regulation 9NCLT Rules, 2016-Rule 11
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Tribunals and Commissions04 Dec 2023

Transolutions India Incorporation Vs Protocol Marine Services Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3537

Insolvency and Bankruptcy Code, 2016-Section 60(5), 33, 9, 33(2), 34(1), 14, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39D, 13(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(2)(b), 32A, 32, 15
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